MAHENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed under Section 439 of Cr.P.C. The applicant is being implicated in crime No.496/2019, registered at police station Palasia Indore for the offence punishable under Sections 370(2) , 370(A) (2), 201, 370(3), 346, 120B/34 of IPC and Section 3 , 4 , 6 and 7 of Immoral Traffic (Prevention Act) and Section 22 and 38 of M.P. Excise Act. He is in jail since 25.6.2020.

(2.) As per prosecution story, the building namely My Home belonging to Amandeep Hotel Private Ltd was raided by police and it was found that the aforesaid building was used for nefarious activities involving trafficking of women for sexual exploitation. As many as 67 female inmates were recovered from the aforesaid building. The present applicant is the owner and one of the directors of Amandeep Hotel Pvt. Ltd. under whose aegis the activities of My Home were run, as per prosecution.

(3.) The other directors of this Hotel are Jitu Soni and Hukumchand Soni.